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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Sikkim - Subsection

Section 49(3) in Sikkim Fire Services Act, 1981

(3)Except when it is in this Act or in any rule made thereunder otherwise expressly provided, no claim shall lie against any person for compensation for any damage necessarily caused by any entry made under subsection (I) or by the use of any necessary force under sub-section (2).